[Cites 0, Cited by 0]
Bombay High Court
Goldmines Telefilms Pvt Ltd vs R Ravindran, Sole Proprietor Of Trident ... on 2 February, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
23-IA-3243-2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed ORDINARY ORIGINAL CIVIL JURISDICTION
by KANCHAN
KANCHAN PRASHANT
PRASHANT DHURI IN ITS COMMERCIAL DIVISION
DHURI Date:
2026.02.02
20:01:36 +0530
INTERIM APPLICATION NO. 3243 OF 2024
IN
COMMERCIAL EXECUTION APPLICATION NO. 52 OF 2025
Goldmines Telefilms Pvt Ltd ... Applicant
Versus
R Ravindran, Sole Proprietor of
Trident Arts and another ... Respondents
............
Mr. Aurup Dasgupta alongwith Ms. Drshika Hemnani instructed by
Jhangiani, Narula & Associates, Advocate for the Applicant.
Ms. Mahalakshmi Ganapathy alongwith Mr. Kanhaiya Jha instructed by
Ms. Mahalakshmi Ganapathy, Advocate for the Respondent No.1.
Mr. Kunal Parekh instructed by Dua Associates for the Respondent
No.2.
............
CORAM : ABHAY AHUJA, J.
DATE : 2 FEBRUARY 2026
P.C. :
1. Pursuant to the earlier orders of this Court, today when the
matter is called out, Mr. Dasgupta, learned Counsel, appears for the
Applicant and submits that the Respondent No.1 has filed disclosure
affidavit in terms of prayer clause (j) purporting to make disclosure of
all movable, immovable, tangible and intangible properties including
but not limited to Bank accounts, investments etc. held by the
23-IA-3243-2024.doc
Respondent No.1. However, the said order has not been complied with,
as there is no disclosure of the intangible properties including the films
to be released and the disclosure is inadequate, in as much as there is
no description, with respect to the properties mentioned in Annexure
'B' nor the branch address with respect to the bank accounts have been
mentioned nor do the statements with respect to the movie
"Annapoorani" have any dates. Mr. Dasgupta submits that although the
total realization from the movie "Annapoorani", admittedly is
Rs.25,81,05,695/-, however as on date there is an outstanding of
Rs.3,67,63,726/-. That therefore this Court not only attach the bank
accounts disclosed in the affidavit of disclosure dated 8 th October 2025
at Annexure 'B', but also direct the Respondents to make disclosures in
terms of prayer clause (g), in addition to a restraint/ injunction on the
Respondents from releasing any films either in individual names or in
the name of sole proprietorship concern or by any other name or
through any other partnership where the Respondents are partners or
through any other limited company where the Respondents are
shareholders or directors.
2. Ms. Ganapathy, learned Counsel, appearing for the
Respondent No.1 submits that although the total realizations from the
movie "Annapoorani" were Rs.25,81,05,695/-, however, as can be seen
23-IA-3243-2024.doc
from Annexure "A" to the Affidavit, there has been total loss of
Rs.1,31,11,474.58/- and despite that a payment of Rs.25 lakhs had
been made in the month of December 2025 to the Applicant. That she
has no objection to making disclosures in terms of prayer clause (g),
which she undertakes to make within a period of one week. That also
the description with respect to the movable and immovable properties
at Annexure "B" would be furnished within a period of one week. That
this Court may for the time being not restrain the Respondent No.1
from releasing any films.
3. I have heard the learned Counsel at some length.
4. There is no doubt that the total realization of the movie
"Annapoorani" at the time after it was released after the order dated 8 th
October 2025, when it was submitted to this Court by the then learned
Counsel appearing for the Respondents that the outstanding payments
would be made within a period of 60 days from 8 th October 2025 as the
movie "Annapoorani" was about to be released on the OTT Platform
Zee, is Rs.25,81,05,695/-; the sixty days period from 8 th October 2025
is long over and that only Rs.25 lakhs has been received by the
Applicant in the month of December 2025 although as on date, the
total outstanding is Rs.3,67,63,726/-. The disclosure affidavit indicates
that the bank accounts are in the name of the sole proprietor and in the
23-IA-3243-2024.doc
name of sole proprietorship concern. It is also noted from Annexure
"B" that there is a flat at West Mambalam worth Rs.50 lakhs, a BMW
car and an Innova Car totally valued at Rs.98,85,287/- in the name of
the sole proprietor.
5. The Interim Application refers to an untitled film starring
Kangana Ranaut and R. Madhavan. Upon a query from this Court to
the learned Counsel appearing for the Respondents as to the status of
the said film, the learned Counsel submits that the said film is yet to be
released and there is also no title as yet.
6. In these circumstances, the following order is passed :
(i) Let within a period of one week, the Respondents file a further
affidavit in terms of prayer clause (g), which reads thus :
"(g) That pending the Execution Application,
this Hon'ble Court be pleased to pass an order
directing the Respondent No.1 to disclose on
oath all Films being produced under the banner
of the Respondent No.1 and/or individually by
the Respondent No.1 or where the Respondent
No.1 is a Proprietor and/or Partner and/or
Director and/or is directly or indirectly
involved in any manner."
(ii) Let within a period of one week, the Respondents also under an
affidavit indicate the details/description of the assets referred to at
Annexure "B" of the affidavit dated 10th December 2025.
23-IA-3243-2024.doc
(iii) Let the following bank accounts referred to in Annexure "B" of
the affidavit dated 10th December 2025 be attached forthwith and let
there be a debit freeze order to the same :
Name Bank Name and Account No. Amount
Branch
Trident Arts Axis Bank, Chennai 917020055959024 20,641.48
Main Branch
Trident Arts Axis Bank, Chennai 915020045084071 3,72,492.43
Main Branch
Trident Arts HDFC Bank, Besant 99909444084266 37,60,015.89
Nagar Branch
Trident Arts Kotak Mahindra 3311342036 2,26,633.82
Bank,
Adyar Branch
R Ravindran Axis Bank, Chennai 916020017918277 38,946.23
Main Branch
R Ravindran HDFC Bank, Besant 50100594423431 11,716.52
Nagar Branch
R Ravindran IDFC Bank, Ashok 10059189743 1,041.31
Nagar Branch
R Ravindran Indian Bank, 403401358 1,65,598.90
Abiramapuram
Branch
R Ravindran Kotak Mahindra 8811170486 1,38,488.91
Bank, Adyar Branch
(iv) The Respondents are until payment of the entire outstanding
dues to the Applicant restrained in every manner in terms of prayer
clause (f), which reads thus :
23-IA-3243-2024.doc
(f) That pending the Execution Application,
this Hon'ble Court be pleased to pass an order
and injunction restraining the Respondent No.1
from releasing the Untitled Film starring
Kangana Ranaut, R Madhavan through any
means, mediums and/or modes and/or platforms
whatsoever in the territory of the whole world
including India.
7. List on 18th March 2026.
(ABHAY AHUJA, J.)
